- (1.) The present writ application is one of the batch of writ petitions led by WPC No. 6138/12 in which an interim order has been passed on 7th March 2013. The said order was passed on the specific undertaking of the other petitioners that they would carry out further construction activities at their own risk and cost and would not claim any equity in respect of the same. This petitioner though had filed an undertaking to that effect but the same was withdrawn at the time of passing of the interim order.
(2.) By way of the present I.A., the writ petitioner however once again seeks indulgence of this Court for similar interim order in the instant case by furnishing an undertaking in similar terms as were given by rest of the writ petitioners. At para-9 of the instant I.A., the writ petitioner has stated that it has substantially changed its position and made substantial investment to the tune of Rs. 57 crores and completed 80% of the RCC construction till the prohibitory order was passed by the State Government in September 2012 and undertaking has also been given at para-13 of the instant I.A. that it would carry out further construction activities at its own risk and cost and would not claim any equity in respect of the same.
(3.) Counsel for the respondent State, on being asked, however does not object to the similar interim order passed in theinstant case on the basis of the undertaking given by the petitioner.;